Section 9 in Gujarat Metropolitan Planning Committees Rules, 2016
9. Preparation of List of Voters.
(1)For the purpose of holding the election as required under sub-section (2) of section 3 of the Act, the Collector shall call upon the Sarpanchs of the Gram Panchayats, Chief Officer of the Municipalities / Nagarpalikas and the Commissioner of the Municipal Corporations falling within the metropolitan area, to furnish to him a list of the elected members / Councillors of respective local authorities before the date specified by him in that behalf.(2)The authorities referred to in sub-rule (1) shall furnish full and true information (including disqualification, if any) within seven days from the date of the notice.(3)On receipt of such list, the Collector shall verify and scrutinize the particulars furnished under sub-rule (2) and prepare a provisional list of votes separately for each constituency in Gujarati and every such list shall be published on the notice board of the Office of the Collector and' respective offices of the Gram Panchayats, Municipalities / Nagarpalikas and Municipal Corporations of the metropolitan area. Any voter whose name is included in the list of voters may raise any objection in writing as to the omission or error which he finds in the notice and list of voters, to the Collector within three days from the publication of list of voters and the Collector shall, on verification of record, if he finds any omission or error, correct such omissions or error. The decision of the Collector shall be final.(4)After the process under sub-rule (3) is over, the final list of voters on the basis of list prepared under sub-rule (3) shall be published by the Collector in the like manner in Form I and shall remain in force as the list of voters for the purpose of any bye-election, until it is revised by the Collector in the like manner.
